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[Cites 0, Cited by 0] [Section 118(1)] [Section 118] [Entire Act]

State of Karnataka - Subsection

Section 118(1)(e) in Karnataka Panchayat Raj Act, 1993

(e)before the expiry of the term of office of the members of the interim Grama Panchayat or the expiry of term of the Administrator in accordance with the provisions of clause (b) or (d), Grama Panchayats (hereinafter referred to as new Grama Panchayats) for each of the new panchayat areas shall be constituted in the manner provided in this Act.